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V.Ramachandran vs The Special Director on 3 March, 2011

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[Section 6] [Complete Act]
Central Government Act
Section 6(2) in The Foreign Exchange Management Act, 1999
(2) The Reserve Bank may, in consultation with the Central Government, specify-
(a) any class or classes of capital account transactions which are permissible;
(b) the limit up to which foreign exchange shall be admissible for such transactions: Provided that the Reserve Bank shall not impose any restriction on the drawal of foreign exchange for payments due on account of amortization of loans or for depreciation of direct investments in the ordinary courts of business.